Intelligent searching techniques
   that save user’s time and effort

The design & structure of the information database and the searching tools is such that the search can be tuned to yield the much needed information, by weeding out the non-relevant information, thus saving the user’s precious time and energy.   The following three search methods are available to the user:   Random Search - allows users to specify their own ‘Search Words’ A powerful random search facility is provided so that users can look for the occurrence of the familiar or desired word or phrase i.e. any concept, topic, statute, section or judge’s name etc. which may occur anywhere in the Case Finder database without bothering about the proper topic or statute heading under which it may be located. The user has to just type the search word(s) and press a key. The Case Finder search program will search the entire database and list all the resultant case-notes with the word, phrase or provision searched for highlighted on the screen. These can then be read on the screen, selected and a printout obtained on a printer.   Topic-wise search - for locating information on a given topic/statute An extremely detailed list of topics/ statutes is provided. The user has to merely select the topic/sub-topic or statute/rule of his interest from the alphabetical list which appears on the computer screen. The Case Finder program will then search out the related case-notes and present them on the screen. This list serves as a topic and statute index to the information contained in the database, and performs a function similar to that of an index of a book.   Name search facility If the name or even a part of the name is known of either party of any reported judgment it can be retrieved. Further research can then be carried out using this as a lead to find the relevant topic/sub-topic or search words.